High Courts08 Sept 2011Allowed
Raghavendra Wines Vs State of Karnataka
Karnataka High Court · (2012) 56 VST 238
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,076 of 2,397
High Courts08 Sept 2011
The State of Karnataka and Another Vs Sri. K. Shivanna and Others
Karnataka High Court · (2011) 09 KAR CK 0025
Constitution of India, 1950 — Article 226, 32Reservation (to the posts In the Civil Services of the State) Act, 2002 — Section 4
High Courts08 Sept 2011Allowed
Sri. H.D. Kumarswamy Vs Sri. M. Vinod kumar Naik and State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts08 Sept 2011Allowed
Dr. B.L. Sujatha Vs The State of Karnataka and Dr M Dakshayani
Karnataka High Court · (2012) 5 KarLJ 599 : (2012) 3 KarLJ 334
High Courts07 Sept 2011Dismissed
M/s. V.S. Lad and Sons and Others Vs Sociedade De Fomento Industrial Private Limited
Karnataka High Court · (2011) 09 KAR CK 0219
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 3, 5
High Courts07 Sept 2011
Sri K. Govinde Gowda Vs Smt. Akkayamma and Others
Karnataka High Court · (2011) 4 KCCR 2799
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 31, 32, 34, 39
High Courts07 Sept 2011Dismissed
Suresh C. Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0068
Karnataka Land Revenue Act, 1964 — Section 136 (3), 3, 4, 56
High Courts06 Sept 2011Dismissed
Sarojini, Sunitha and Sandeep, 2 and 3 are children of late A.P. Subramanyam Vs Ishwaridevi and The United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs Sarojini, Sunitha, Sandeep, 2 and 3 are children of late A.P. Subramanyam and Ishwaridevi Menaria
Karnataka High Court · (2013) 1 ACC 849 : (2013) ACJ 255 : (2012) ILR (Kar) 587 : (2011) 4 KCCR 3303 : (2012) 2 TAC 489
High Courts06 Sept 2011Allowed
Dr. M.N. Venkatararmu Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0022
Constitution of India, 1950 — Article 12Karnataka Co-operative Societies Act, 1959 — Section 29 G
High Courts05 Sept 2011Allowed
Sri. C.S. Ravishankar and Sri. S. Bhojappa Vs Dr. C.K. Ravishankar Kalegowda and Others
Karnataka High Court · (2011) 09 KAR CK 0135
Arbitration and Conciliation Act, 1996 — Section 11, 11 (6), 8, 8 (1), 8 (2)
High Courts05 Sept 2011Dismissed
Sri Munikempaiah Vs The State of Karnataka
Karnataka High Court · (2012) 1 KarLJ 455
Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 28 (6)Karnataka Land Revenue Act, 1964 — Section 56Karnataka Land Revenue Rules, 1966 — Rule 19, 20, 36 (1)
High Courts05 Sept 2011
CIT Vs Bangalore Leather and Leather Crafts Ltd.
Karnataka High Court · (2012) 211 TAXMAN 148
Income Tax Act, 1961 — Section 269 SS
High Courts05 Sept 2011Dismissed
Smt. Megha and Others Vs Deputy Commissioner, Gulbarga and Another
Karnataka High Court · (2013) 1 AKR 421
High Courts02 Sept 2011Dismissed
Sri Srinath Hegde and Others. Vs Bangalore Development Authority and The State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0070
Constitution of India, 1950 — Article 12, 14, 141, 226Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 16 (2)
High Courts02 Sept 2011Dismissed
Sri Srwath Hegde and Others. Vs Bangalore Development Authority and The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0066
Bangalore Development Authority Act, 1976 — Section 17 (1), 27, 33Constitution of India, 1950 — Article 12, 226
High Courts30 Aug 2011Dismissed
CIT Vs Adeep Roloforms (P.) Ltd.
Karnataka High Court · (2011) 08 KAR CK 0165
High Courts30 Aug 2011Dismissed
Commissioner of Income Tax, Bangalore Vs Anand Technology Resource Park (P.) Ltd.
Karnataka High Court · (2011) 202 TAXMAN 654
Income Tax Act, 1961 — Section 28, 36, 36 (1) (iii)
High Courts30 Aug 2011
Jabber Vs Lokesh Murthy and M/s. The New India Assurance Company Ltd., B.H. Road, Bhadravathi, Shimoga District
Karnataka High Court · (2011) 08 KAR CK 0135
High Courts30 Aug 2011
Commissioner of Income Tax Vs Bhartiya Reserve Bank Note Mudran (P.) Ltd.
Karnataka High Court · (2012) 209 TAXMAN 148
Income Tax Act, 1961 — Section 115 JB, 234 B, 234 C
High Courts30 Aug 2011
Smt. Munirathnamma and Others Vs Sri Anneppa and Others
Karnataka High Court · (2011) 08 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Section 110